CORPORATION OF CALCUTTA Vs. RATHI AND CO
LAWS(CAL)-1969-8-23
HIGH COURT OF CALCUTTA
Decided on August 13,1969

CORPORATION OF CALCUTTA Appellant
VERSUS
RATHI AND CO. Respondents

JUDGEMENT

Das, J. - (1.) Criminal Appeals Nos. 655 and 656 of 1963 arise out or two orders of acquittal by a learned Presidency Magistrate under the Food Adulteration Act. The respondents are common and decisions are based on common point.
(2.) In Criminal Appeal No. 656 of 1963, the prosecution case is that on December, 5, 1962 the Food Inspector of the Calcutta Corporation went to the godown of the accused P. C. Rathi at 8, Banstolla Lane and wanted to take samples of ghee from stock in the shop and the godown at the back of the shop. He found P. C. Rathi, respondent but he denied that the shop belonged to him and contended that the godown was an order-supplying concern, not connected with ghee business. Thereafter, respondent disappeared and could not be found. Police was posted and with the Magistrate's permission to break open the locks, the Food Inspector went to the shop at 5 p. m. on the next date and sealed the padlock. Next day i. e. 7-12-62, at about 2 p. m., he went with the Enforcement Police and in presence of witnesses, broke the padlock and opened the door of the godown at the rear of the shop. He found a name plate P. C. Rathi affixed on the door leaf of the godown. He seized big galvanised drums, copper vessel with tap, stoves and other implements for boiling including a pot containing yellow colour and made a seizure list. He also found several tins of lotus brand Dalda and took samples under the Rules, after affixing a copy of the notice. One of the samples was sent to Public Analyst who found the ghee highly adulterated.
(3.) In case No. 11-D a similar raid was carried out on the same date in the same firm's godown on the ground-floor of 17, Banstolla Road. The godown was under lock and key and the respondent P. C. Rathi could not be found out. Policemen were posted at the request of the Food Inspector and he also stayed there for the night. Next day, permission from the Magistrate was taken to break open the lock. On 7-12-62, he broke open the lock in presence of 2 witnesses and policemen and seized 8 tins, 17 seers each, in wooden boxes wrapped with gunny and on the gunny was written "To P. C. Rathi Howrah" in ink. He took several samples under the Rules -- and sent one sample to Public Analyst who found it highly adulterated.;


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